Supreme Court - Daily Orders
Jitendra Sharma @ Jeetu vs State Of Rajasthan on 13 August, 2020
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.21 COURT NO.5 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.3436/2020
(Arising out of impugned final judgment and order dated 03-07-2020
in SBCRMFBA No.7059/2020 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
JITENDRA SHARMA @ JEETU Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and I.R.; IA No.69317/2020 – FOR EXEMPTION FROM
FILING AFFIDAVIT; and, IA No.69316/2020 – FOR EXEMPTION FROM FILING
O.T.)
Date : 13-08-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Alpana Sharma, Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The present Special Leave Petition challenges the order rejecting the fourth bail application preferred by the petitioner in connection with Crime registered pursuant to FIR No.481 Dated 22.07.2018 with Police Station Bhiwadi, District Alwar, Rajasthan. Signature Not Verified
Learned counsel for the petitioner submitted that all the Digitally signed by INDU MARWAH Date: 2020.08.13 18:04:51 IST Reason: prosecution witnesses have been examined by the Trial Court. 2 In the circumstances, we do not deem it appropriate to entertain the prayer for release on bail. However, we direct the Trial Court to conclude the proceedings in trial as early as possible and preferably within three months from the receipt of this order.
A copy of this order shall immediately be transmitted to the concerned Trial Court for compliance.
With the aforesaid observations, the Special Leave Petition is disposed of.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (PRADEEP KUMAR)
COURT MASTER BRANCH OFFICER